Section 12 in Gujarat Rural Debtors' Relief Act, 1976
12. Decision as to status of a debtor of nature at liability, etc.- If a question arises in any proceedings under this Act as to-
(a)whether a person is a debtor;(b)whether a debtor is a marginal farmer, small farmer, rural artisan, or rural labourer;(c)whether the income of a rural artisan exceeds or does not exceed rupees 2400 per year or, as the case may be, rupees 4800 per year;(d)whether any liability is a debt or not;the debt settlement officer shall decide such question and his decision shall be final and shall not be called in question in any Court.
